- (1.) None of the Advocates for the parties is present in the Court due to strike call given by the Bar Association.
(2.) The appellant-plaintiff No.1 Girraj @ Chandra Shekhar, and the respondent No.1/1-Kripa Shankar-husband of the deceased respondent No.1-Smt. Vimla Devi are present in person.
(3.) The present appeal arises out of the judgment and decree dated 27/2/1992 passed by the Additional District Judge No.5, Jaipur City, Jaipur (hereinafter referred to as 'the Trial Court') in Civil Suit No.129/80, whereby the Trial Court has dismissed the suit on the ground that the appellant did not adduce any evidence.;